Section 39(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)A candidate shall not deemed to have been nominated as member for election to a ward unless he has deposited a sum of Rupees 2500/- (Rupees two thousand five hundred only) as security with the Returning Officer in cash against a proper receipt and in case of a candidate belonging to Scheduled Castes or Scheduled Tribes, the security shall be a sum of Rupees. 1250/-(Rupees one thousand two hundred and fifty only.) :Provided that where a candidate has been nominated by more than one nomination paper for election in the same ward, separate security amount shall not be deposited for every set of nomination.
